VARKEY THOMAS NJAVALLYKOONAMTHANANTH Vs. KERALA STATE HOUSING BOARD

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayer :-

(2.) RESPONDENTS have filed a statement stating the amounts yet due from the petitioner. In case the petitioner has any dispute on the amounts due, it will be open to him to approach the second respondent, in which case, the matter will be duly considered by the said respondent with notice to the petitioner and permitting him to verify the accounts. The needful shall be done within three months from the date of production of a copy of the judgment along with an appropriate representation. In order to enable the petitioner to work out the relief as above, the interim order passed by this Court will continue for another four months. The writ petition is disposed of as above.